Considerations for grant of post conviction bail are entirely different than that of trial stage [Read the SC Order]

Supreme Court has recently observed that the considerations for grant of post conviction bail are entirely different and then cancelled the bail granted to the convict.

The case is titled as ARVIND RAVJI BARADIA vs RAGHU GOVIND KARSAN DANGAR decided on 24.02.2020.

Supreme Court observed and held as under:

"The considerations for grant of post conviction bail are entirely different. The respondents have remained only 8 months in custody.

We refrain from any further observations in view of the fact that the appeal of the respondents is still pending in the High Court and neither party should be prejudiced.

Suffice to observe that on consideration of the materials on record, the findings of the trial court, and submissions made on behalf of the parties we are unable to sustain the order granting bail to the respondent. It is accordingly set aside.

The respondents are directed to surrender within four weeks. The Criminal Appeal is allowed. It shall be open for the parties to file application for early hearing before the High Court".

Read the Order here: